Bombay High Court
Air India Ltd vs Caribjet Inc on 16 March, 2021
Author: S.C. Gupte
Bench: S.C. Gupte
sat 23. nmcd 1-2003.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
NOTICE OF MOTION NO. 1 OF 2003
IN
COMMERCIAL SUIT NO. 7 OF 2001
Air India Ltd. ...Plaintiff
vs.
Caribjet Inc. ...Defendant
Ms.Priyanka Mitra i/b. Cyril Amarchand Mangaldas for Plaintiff.
CORAM : S.C. GUPTE, J.
DATE : 16 MARCH 2021
P.C. :
The Defendant's Advocate has obtained discharge. There is no appearance as of date on the part of the Defendant. The notice of motion is stood over to 9 April 2021. This order may be served personally by the Plaintiff's Advocate to the Defendant through courier service and email.
(S.C. GUPTE, J.) Digitally signed by Sanskruti Sanskruti A. Thakur A. Thakur Date:
2021.03.17 16:06:31 1/1 +0530